Biswanath Das vs Unknown
2021 Latest Caselaw 3689 Cal

09.07.2021
  Sl. No. 11
 Mithun
 Ct.No.42.
                                     IA No: CRAN/1/2021
                                             in
                                     CRMSPL/10/2021

                                    (Via Video Conference)


               In re: An application for grant of special leave to appeal under
               Section 378(4) of the Code of Criminal Procedure, 1973.

               In the matter of:    Biswanath Das.
                                                                       ...Appellant.
               Mr.Sourav Chatterjee, Adv.
               Mr.Subhasree Patal, Adv.
               Mr.Soham Banerjee, Adv.
                                                                 ...for the appellant.

                     This is an application for grant of special leave to appeal

               against the judgment and order of acquittal passed by the

               learned Additional Sessions Judge, Fast Track, 1 st Court at

               Barasat, North 24 Parganas.

                     I have perused the judgment. The learned Court below

               recorded    an      order   of   acquittal   in    favour    of   the

               accused/respondent reversing the judgment and order of

conviction passed by the learned Additional Chief Judicial

Magistrate, Bidhannagar, North 24 Parganas.

The application for special leave is barred by limitation by

446 days.

Under such circumstances, the appellant/petitioner is

directed to serve a copy of the application upon the opposite

parties under registered speed post with acknowledgment due

within seven days from the date of this order and shall file

affidavit-of-service within a fortnight.

The instant matter shall appear in the list on 27 th July,

2021.

( Bibek Chaudhuri, J. )